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State of Rajasthan - Section

Section 34 in The Rajasthan Medical Rules, 1957

34.

The Annual Medical List referred to in section 32 of the Act shall be published with the contents mentioned in that section, before a date to be fixed by Council under that section. The Council may prescribe a form for the purpose.Note.- An interleaved copy of such list should be kept by the Registrar, so that he can make, during the year, any entry, alteration or erasure that may be necessary.Certificate of registration